Section 15(2) in Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)regulation of the conduct of any person in the territorial waters, the contiguous zone, the continental shelf, the exclusive economic zone or any other maritime zone of India;(b)regulation of the exploration and exploitation, conservation and management of the resources of the continental shelf;(c)regulation of the exploration, exploitation, conservation and management of the resources of the exclusive economic zone;(d)regulation of the construction, maintenance and operation of artificial islands, off-shore terminals, installations and other structures and devices referred to in sections 6 and 7;(e)preservation and protection of the marine environment and prevention and control of marine pollution for the purposes of this Act;(f)authorisation, regulation and control of the conduct of scientific research for the purposes of this Act;(g)fees in relation to licences and letters of authority referred to in sub-section (4) of section 6 and sub-section (5) of section 7 or for any other purpose; or(h)any matter incidental to any of the matters specified in clauses (a) to (g).
